KANSHI RAM Vs. RAJINDER

JUDGEMENT

(1.) Unsuccessful plaintiff has filed the present appeal and it has been directed against the judgment and decree dated 19.1.1980 passed by Additional District Judge, Karnal, who accepted the appeal of the defendant Rajinder and set aside the judgment and decree of the trial Court dated 26.5.1979 vide which the money suit of the plaintiff for the recovery of Rs. 3,800/- was decreed with costs.

(2.) The pleadings of the parties can be summarised in the following manner:-

(3.) From the above pleadings of the parties, the trial Court framed the following issues:-